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[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Odisha - Subsection

Section 131(1)(h) in Orissa Municipal Act, 1950

(h)a poll tax subject to such maximum and minimum rates, as may be prescribed, on animals, carts and carriages other than motor vehicles carrying goods or passenger and entering the Municipality where a festival or fair is held and notified by the Municipality for the purpose;